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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Uttar Pradesh - Subsection

Section 63(2) in Uttar Pradesh Rural Housing Board Act, 1983

(2)If any regulations is repugnant to any rule made under the Act then the rule whether made before or after the regulation shall prevail and the regulation shall to the extent of the repugnancy be void.